Madras High Court
M/S.National Insurance Co.Ltd vs S.Dharuman on 9 March, 2022
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.03.2022
CORAM
THE HONOURABLE Mrs. JUSTICE J.NISHA BANU
C.M.A.No.2177 of 2013
and
M.P.No.1 of 2013
M/s.National Insurance Co.Ltd.,
794, Sahid Nagar, I Floor,
Janpath, Bhuvaneswari Dt.,
Through the D.O.,, LRN Complex,
Saradha College Road, Salem. ...Appellant
Vs
1.S.Dharuman
S/o.Setti
2.Manjulatha Pattanayak
W/o.Bimalku Pattanayak
...Respondents
Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor Vehicles
Act against the Decree and Judgment dated 20.02.2012 made in M.C.O.P.No.564
of 2005 Accidents Claims Tribunal (II Additional Subordinate Judge) at Salem.
For Appellant : Mr.S.Narasimhan
For Respondents : M/s.P.Sathish for R1
: No appearance for R2
1/7
https://www.mhc.tn.gov.in/judis
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
JUDGMENT
The Insurance Company has preferred this Civil Miscellaneous Appeal
challenging the quantum of compensation awarded by the Motor Accidents Claims
Tribunal, II Additional Subordinate Judge, Salem in M.C.O.P.No.564 of 2005
dated 20.02.2012.
2.The claimant /1st respondent is the driver of SRC Projects, Salem. The
SRC project are doing contract work all over India including Orissa. The claimant/
1st respondent took lorry chassis parts from Salem to Keonjhar, Orissa. On
19.07.2004, the claimant shifted the lorry spare parts to the vehicle baring Regn.
No.OR-02/E-9989 by Ejapuram Check Post at Andhra – Orissa Border. The Lorry
was hired for the transportation of the goods. The claimant/ 1st respondent
representing goods travelling along with goods in the lorry. On 19.07.2004 at 7.30
p.m. the driver of the lorry drove the lorry in a rash and negligent manner and
dashed against one banyan tree on the road side, due to which, the claimant / 1 st
respondent sustained injuries all over the body. The petitioner was treated at Head
Quarters Hospital, Keonjhar and subsequently shifted to Kalinga Hospital,
https://www.mhc.tn.gov.in/judis
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
Bhubaneswar. He took treatment till 04.08.2004 and due to the accident, the
claimant was unable to do his routine work as he was doing it before. The 2nd
respondent's vehicle was insured with the appellant. So both the appellant and the
2nd respondent are liable to pay a sum of Rs.5 lakhs as compensation.
3. The main contention of the learned counsel for the appellant is that F.C.
has been cancelled, therefore, there is a violation of condition and pay and recovery
has to be ordered.
4. The Tribunal based on the oral and documentary evidence, granted the
following amounts as compensation with interest at 7.5% p.a.
S.No. Head Amount granted by the
Tribunal
1. Transport to Hospital Rs. 10,000/-
2. Extra Nourishment Rs. 10,000/-
3. Compensation for pain & suffering Rs. 60,000/-
4. Compensation for 38% disability Rs. 38,000/-
5. Loss of earning capacity during the period Rs. 10,000/-
of treatment
6. Medical expenses + X-ray Bill Rs. 2,404/-
TOTAL Rs.1,30,404/-
https://www.mhc.tn.gov.in/judis
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
4. This Court heard the submissions made by the learned counsel appearing
for the appellant and the learned counsel for the 1st respondent. Perused the
materials available on record.
5. A cursory glance of the award would make it clear that the claimant is
residing in Lakshmipuram, Gandhi Road, Salem. Another address stating from
Uthangari Taluk, Dharmapuri District was also given. The accident had taken
place at Keonjhar District, Orissa State. So, it cannot be said that the claimant was
a gratuitous passenger getting lift in the 2nd respondent lorry. So, the claimant is
not a gratuitous passenger but he was travelling in the lorry representing the goods.
The other point is that the lorry is not having proper F.C., which is also not proved
by the appellant. In Ex.R3, which is the accident report of the vehicle in the 3rd
page it has been stated that FC 08-07-2004 in bracket it has been stated as
cancelled. Absolutely there is no other document filed by the appellant to show
that the F.C of the Lorry was cancelled. Since because it is stated in the Ex.R3 that
too in bracket were cancelled it cannot be treated that the F.C has been cancelled.
The insurance is live from 10.08.2004 and the appellant is unable to prove any
https://www.mhc.tn.gov.in/judis
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
violation of policy condition. Hence, the appellant is liable to pay the
compensation. Based on the oral and documentary evidence, it was proved that due
to the accident, the claimant was unable to do his routine work as he did before.
6. In view of the above findings, the award of the Tribunal in granting
compensation to the claimant / 1st respondent herein cannot be said to be excessive.
Hence this Court finds no reason to interfere with the compensation awarded by
the Tribunal and hence the appeal is dismissed.
7. The appellant / Insurance Company is directed to deposit the entire award
amount together with interest to the credit of M.C.O.P.No.564 of 2005 on the file
of the Motor Accident Claims Tribunal and II Additional Subordinate Judge,
Salem, if not already deposited, within a period of eight weeks from the date of
receipt of a copy of this order and on such deposit being made, the claimant / 1st
respondent is entitled to withdraw the same by filing necessary application before
the Tribunal. No costs. Consequently, the connected Miscellaneous Petition is
closed.
https://www.mhc.tn.gov.in/judis
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
09.03.2022
Index : Yes/No
Internet : Yes/No
kas
To
1.The Accidents Claims Tribunal
(II Additional Subordinate Judge)
Salem.
2.The Section Officer,
VR Section
Madras High Court.
https://www.mhc.tn.gov.in/judis
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
J.NISHA BANU, J.
kas
C.M.A.No.2177 of 2013
and M.P.No.1 of 2013
09.03.2022
https://www.mhc.tn.gov.in/judis
